REGENT COMPUTRONICS PVT. LTD.

TARLOCHAN SINGH Appellant

V/S

STATE Respondents

Referred Judgements :-

KING S BENCH DIVISION WISE V. DUNNING [REFERRED]
KHAZAN CHAND AND ANOTHER V. EMPEROR [REFERRED]
THAKAR SINGH V. THE CROWN [REFERRED]
BABU RAM V. EMPEROR [REFERRED]
H. MOHAMMAD ABDUL QAYAM AND OTHERS V. EMPEROR [REFERRED]
JASODA LEKHRAJ AND OTHERS V. EMPEROR [REFERRED]
MADHO SINGH AND OTHERS V. EMPEROR [REFERRED]
GUJRAL GOVINDA AMRITA AND OTHERS V. EMPEROR [REFERRED]

JUDGEMENT

(1.) The question referred to this Bench for decision by a learned Single Judge of this Court is as follows :-

(2.) The question arose in a petition by Tarlochan Singh under Section 561-A of the Code of Criminal Procedure (hereinafter to be referred to as the Code) praying that proceedings against him under Section 107/151 of the Code pending in the Court of the Sub-Divisional Magistrate, Nawanshahr, be quashed or transferred to some other Court.

(3.) Sub-section (1) of Section 107 of the Code is in the following terms :-

Click here to view full judgment.

TARLOCHAN SINGH Vs. STATE

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address